Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.66 OF 2021
IN
REVIEW PETITION (CIVIL) NO.1837 OF 2020
IN
CIVIL APPEAL NO.2210 OF 2020
ARJUN PRAKASH Petitioner
VERSUS
SHYAM SAHANI & ORS. Respondent
O R D E R
Application seeking oral hearing is rejected.
We have gone through the curative petition and the
relevant documents.
In our opinion, no case is made out within the
parameters indicated in the decision of this Court in
Rupa Ashok Hurra vs. Ashok Hurra & Another, (2002) 4 SCC
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
388 .
Date: 2022.09.03
15:25:20 IST
Reason:
2
The Curative Petition is, therefore, dismissed.
...........................CJI.
(Uday Umesh Lalit)
.............................J.
(Dr. Dhananjaya Y. Chandrachud)
.............................J.
(Sanjay Kishan Kaul)
.............................J.
(A.S. Bopanna)
New Delhi,
August 30, 2022